Section 11 in The U.P. (Regulation Of Building Operations) Directions, 1960
11. Adjustment of boundaries of land in connection with the layout plan. -
(1)In pursuance of these directions the Prescribed Authority may for the purpose of securing a proper laying out of street, roads and plots or for development of any land through which the street or road is to run or for the widening of any existing street or for the implementation of any of the proposals of the Master Plan, require the applicant to provide for the following or any one of them as the case may be -(a)for the adjustment or alteration of the boundaries of the land and any other land adjacent or near thereto and for effective exchanges of land in connection therewith, and(b)for the removal, modification or imposition of covenants, restrictions and conditions attached to the land.(2)Should it be so necessary to implement the provision of clause (a) above the Prescribed Authority may, with the approval of Controlling Authority, purchase any land by agreement or by compulsory requisition as the case may be.
